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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(5) in Tripura Town and Country Planning Act, 1975

(5)A copy of such public notice shall also be published in the official Gazette. The publication of the copy of the public notice in the official Gazette in respect of the Map and the Register shall be conclusive evidence that the Map and the Register have been duly prepared and adopted.